Section 28 in The Merchant Shipping (Standards of Training, Certification and Watchkeeping for Seafarers) Rules, 1998
28. Minimum requirements for certification of ratings forming part of an engine room watch. - (1) Every rating forming part of an engine room watch or designated to perform duties in a periodically unmanned engine room on a sea-going ship powered by main propulsion machinery of 750 KW propulsion power or_ more, other than ratings under training and ratings whose duties while on watch are of an unskilled nature, shall be duly certificated by the Chief Examiner concerned to perform such duties.
(2)Every candidate for the certification shall -(i)be not less than 18 years of age on the last date prescribed for receipt of application;(ii)have completed -(a)approved sea-going service for a period of not less than nine months or(b)approved pre-sea training or special training for a period of ninety days and approved sea-going service for a period of not less than six months; and(iii)meets the standard of competence as specified in section A-111/4 of the STCW Code.(3)The sea-going service, training and experience requirements by clause (ii) of sub-rule (2) shall be associated with engine room watch keeping functions and shall also involve the performance of duties carried out on board the ship under the direct supervision of the Chief Engineer or the officer in charge of an engineering watch or a certified rating duly documented in an approved rating training record book:(4)Rating who has served in a relevant capacity in the Engine Department for a period of not less than one year within the last five years preceding the 1st day of August, 1998, shall be eligible for assessment by the assessment centre.
